Section 3A(4) in The Prevention of Money-laundering (Restoration of Confiscated Property) Rules, 2016
(4)No restoration order shall be passed by the Special Court under this rule, without giving an opportunity of being heard to the owner of the property referred to in sub-rule (1) or in the event of his death, the legal representatives of such person or official assignee or official receiver, as the case may be.]
